Sumesh P vs The District Collector
2022 Latest Caselaw 9036 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                       WP(C) NO. 11909 OF 2022
PETITIONER:

          SUMESH P.
          AGED 48 YEARS
          S/O. PONNANPILLAI, LATHA BHAVAN, THATTAMALA,
          UMAYANALLOOR P.O, KOLLAM 691 589.

          BY ADVS.
          M.R.SARIN PANICKER




RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          OFFICE OF DISTRICT OFFICER, CIVIL STATION KOLLAM,
          KOLLAM 691 013.

    2     DEPUTY COLLECTOR, (LANH),
          OFFICE OF DISTRICT OFFICER, CIVIL STATION KOLLAM,
          KOLLAM 691 013.

          SMT. C.S. SHEEJA, SR.GP.
          SRI. BIMAL K. NATH, SR.GP.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11909 OF 2022            2




                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.11909 of 2022
              --------------------------------------------
                Dated this the 27th day of July, 2022


                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the 1 st

respondent to consider and dispose of Ext.P1 representation. The

apprehension voiced in Ext.P1 is that it would appear from the

notification that the petitioner's property is also included for

acquisition and he is not put on notice and it may be clarified

whether the said properties are included.

3. On directions issued by this Court the respondents have

placed before the Court the Award that has been issued in this case.

It is seen from the award that the property belonging to the

petitioner is not part of the acquisition process and the award has

been issued in favour of one Adbul Aziz and Siraj from whom

properties have been acquired.

In the above circumstances, there is no cause for the

apprehension expressed in Ext.P1. The writ petition is hence closed,

with a direction to the respondents that if properties belonging to

the petitioner are to be acquired, the same shall be only after

complying with the requirements of law and issuance of notification

in that regard.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 11909/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REPRESENTATION LETTER FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 23.03.2022